Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(5) in Orissa State Bar Council Legal Aid Rules, 1986 (5)Legal Aid sanctioned may be subsequently withdrawn if these are adequate reasons for so after giving the recipient adequate opportunity of hearing in the matter.
